Section 13(5) in The Delhi Land Reforms Rules, 1954
(5)Having thus determined the amount due under the mortgage, the Revenue Assistant shall determine the amount of compensation payable by the mortgagee declared as Bhumidhar after allowing a set off in accordance with Clause (d) of sub-section (2) of Section 16. He shall also then fill up columns 24 to 29 of the register in L.R. Form 9 for each case, his final orders in the file of the case being also noted down in column 30 and signed by him.
